E K RAGHAVA REDDY Vs. OFFICIAL ASSIGNEE

JUDGEMENT

(1.) THESE appeals, filed under Clause 15 of the Letters Patent from the judgment of kailasam J. involve, inter alia, the following question, which has given rise to this reference

(2.) SEVERAL persons had filed suits and obtained decrees against Ramalinga Reddi. The first of the suits was O. S. 283 of 1956 on the file of the District Munsiff Court, poonamallee. Three other decrees had also been passed against the same debtor by the City Civil Court, Madras in O S No. 2457 of 1955 2236 of 1955 and 2458 of 1958. Those decrees were transmitted to the Poonamallee District Munsif Court, for execution against the properties of the judgment-debtor, which were situate within its jurisdiction

(3.) THE decree-holder in O. S. 283 of 1956 executed his decree by attachment and sale of certain agricultural lands. On 1-4-1959, one Mr Suryanarayana purchased at the court auction an extent of Ac. 3. 05 cents of land for a sum of Rs, 1150 This purchase forms the subject-matter of an appeal to this court with which we are not at present concerned